Section 18 in The Chennai Corporation (Superior) Service Pension Rules, 1970
18. Conditions for grant of retirement benefits.
(1)The full retirement benefits admissible under these rules shall not be given as a matter of course or unless the service has been thoroughly satisfactory.(2)If the service has not been thoroughly satisfactory, the authority sanctioning the pension should make such reduction in the amount as it thinks fit:Provided that the retirement benefits once granted shall not be reduced on the ground that proof of the service not having been thoroughly satisfactory became available after the sanction.(3)Any case in which retirement benefits or compassionate allowance has been sanctioned shall not unless there are special grounds for doing so, be reopened on the ground that the amount sanctioned is less than the maximum admissible under these rules.Explanation I. - This rule shall not be used directly to effect a penal recovery, but Government shall be justified in making proof of a specific instance of fraud or negligence on the part of a member of the service, the ground for a finding that his service has not been thoroughly satisfactory within the meaning of the rule for the purpose of reducing his retirement benefits.Explanation II. - The measure of the reduction in the amount of retirement benefits made under this rule shall be to the extent by which the service of the member of the service as a whole failed to reach a thoroughly satisfactory standard and the reduction in the amount of retirement benefits shall not be equated with the amount of loss to Corporation on account of negligence or fraud of the member of the service.Explanation III. - This rule contemplates permanent reduction in the amount of retirement benefits ordinarily admissible and does not admit of the reduction of pension payable in respect of any one particular year.
